SATENDRA SINGH Vs. URVIJAY PRASAD UPADHYAYA

JUDGEMENT

(1.) Leave granted.

(2.) The claimant-appellant, assailing the impugned judgment on the ground of inadequate award of compensation, has preferred the present appeal seeking enhancement of compensation.

(3.) The present appeal is directed against the judgment and order dtd. 8/8/2024 passed by the High Court of Madhya Pradesh in Miscellaneous Appeal No. 3089 of 2021, whereby the High Court enhanced the compensation awarded by the Motor Accident Claims Tribunal, Rewa, to a total of Rs.14,22,507..00